Surajakumari vs Renjithchandrakumar
2024 Latest Caselaw 26614 Ker

Kerala High Court

Surajakumari vs Renjithchandrakumar on 5 September, 2024

Author: K.Babu

Bench: K. Babu

                                                               2024:KER:67458

Crl.R.P.No.881 of 2024

                                  1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE K. BABU

THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                     CRL.REV.PET NO. 881 OF 2024

       AGAINST THE JUDGMENT DATED 17.07.2024 IN CRA NO.155
OF 2023 OF ADDITIONAL SESSIONS COURT, NEYYATTINKARA ARISING
OUT OF THE JUDGMENT DATED 21.07.2023 IN CC NO.63 OF 2023 OF
   JUDICIAL MAGISTRATE OF FIRST CLASS -IV, NEYYATTINKARA
REVISION PETITIONER/1ST RESPONDENT/COMPLAINANT:
          SURAJAKUMARI,
          AGED 55 YEARS,
          D/O KARMALA, PARAYAMVILAKOM VEEDU,
          AVANAKUZHY, ATHIYANNOOR,
          THIRUVANANTHAPURAM, PIN - 695123

            BY ADVS.
            SRI.R.T.PRADEEP
            SRI.P.BIJIMON
            SMT.M.BINDUDAS
            SRI.NIRANJAN T. PRADEEP
RESPONDENTS/APPELLANT & 2ND RESPONDENT/ACCUSED & STATE:
    1     RENJITHCHANDRAKUMAR,
          S/O RAMACHANDRAN NAIR,
          RENJINI BHAVAN, KOLLAMKONAM,
          KOTTUKAL VILLAGE, THIRUVANANTHAPURAM,
          PIN - 695573

     2      STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF
            KERALA, ERNAKULAM, PIN - 682031

            BY ADV.
            SMT.NIMA JACOB, PP
      THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION     ON    05.09.2024,       THE   COURT   ON   THE    SAME    DAY
DELIVERED THE FOLLOWING:
                                                                  2024:KER:67458

Crl.R.P.No.881 of 2024

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                                 K.BABU, J.
                   -------------------------------------------
                         Crl.R.P. No.881 of 2024
                 ---------------------------------------------
             Dated this the 5th day of September, 2024


                                 ORDER

The learned counsel for the revision petitioner seeks

permission to withdraw the revision petition with liberty to file an

appeal challenging the judgment of acquittal.

2. The permission sought for is granted. The Crl.R.P. is

dismissed as withdrawn with liberty to file an appeal against

acquittal.

3. The Registry shall return the documents appended to

the revision petition.

Sd/-

K.BABU JUDGE VPK